SHANKARA NARAYANA Vs. K ANNAPPA PRABHU

JUDGEMENT

(1.) The appellant, as the complainant, had prosecuted the respondent, in CC No.20687/2008, on the file of XIII ACMM, Bengaluru, for the offence punishable under Section 138 of the Negotiable Instruments Act. After the trial, by a judgment dated 17.03.2011, the accused was acquitted of the charged offence. Assailing the said judgment, this appeal was filed on 24.05.2012.

(2.) There being delay of 345 days in filing the appeal, I.A.No.1/2012 was filed for condonation of the delay.

(3.) Heard the learned advocates on both sides and perused the record.